Section 40 in Rajasthan State Dental Council Rules, 2008
40. Amendment in the terms of original motion.
(1)When an amendment to any motion is moved and Seconded, or when two or more such amendments are moved and seconded, the President, shall before taking the votes of the Council thereon, state or read to the Council the terms of the original motion and of the amendment or amendments pro¬posed.(2)An amendment to a motion shall be put to the vote first.(3)If there is more than one amendment to a motion the president shall decide in what order they shall be taken.
